VIJAYKUMAR LAXMANBHAI VINZUDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of rule for the Respondent Nos. 1 and 2 and learned Advocate, Ms. Rana, waives for Respondent Nos. 3 to 7.

(2.) This is a petition filed by the petitioner- husband, under Article 226 of the Constitution India, seeking issuance of a writ of habeas corpus or a direction against the Respondent-police authorities to produce Respondent No.5-the corpus, who happens to be the legally wedded wife of the present petitioner, before this Court.

(3.) Heard, learned Advocate, Mr. Saiyed, for the petitioner, learned APP, Mr. Raval, for Respondent Nos. 1 and 2 and learned Advocate, Ms. Rana, for Respondent Nos. 3 to 7.